Section 127(3) in The Bihar (Coal Mining) Area Development Authority Act, 1986
(3)If in any of the cases referred to in the two aforesaid sub-section, the Authority is satisfied that immediate remedy as necessary, the Authority may, for reasons to be recorded by a notice specifying the measures to be taken and the estimated cost thereof (if any) declare its intention of itself executing and maintaining any such work or carrying on any such operation on taking such order at the cost of such owner or occupier.
